Himachal Pradesh High Court
Nawal Thakur vs . State Of H.P. A/W Connected Matter. on 4 August, 2025
Nawal Thakur vs. State of H.P. a/w connected matter.
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Cr.Appeal Nos. 202 and 203 of 2012 04.08.2025 Present: Mr. Ajay Chandel, Advocate, for the appellant in Cr.Appeal No. 202 of 2012 Mr. Dushyant Dadwal, Advocate, for the appellant in Cr.Appeal No. 203 of 2012 Mr. Jitender Sharma, Additional Advocate General for the respondent/State in both the appeals.
r Learned counsel for the appellants in both appeals submit that the appellants are not in their contact.
Hence, appellants in both the appeals be served through bailable warrants in the sum of ₹50,000/- each with one surety each in the like amount to the satisfaction of the Arresting Officer, returnable for 17.11.2025.
Production notice be also issued to their sureties in both the appeals for the date fixed.
(Rakesh Kainthla) Judge 4th August, 2025 (ravinder) ::: Downloaded on - 05/08/2025 21:23:55 :::CIS